Calcutta High Court
Pradip Kumar Malhotra vs C.I.T.W.B.-V on 9 June, 2014
Author: Arun Mishra
Bench: Arun Mishra
I.T.A. 219 of 2003
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction (Income Tax)
Original Side
PRADIP KUMAR MALHOTRA
Versus
C.I.T.W.B.-V, KOLKATA
BEFORE:
The Hon'ble CHIEF JUSTICE MR. ARUN MISHRA
The Hon'ble JUSTICE JOYMALYA BAGCHI
Date : 9th June, 2014.
For the Appellant : Mr. C.S.Das, Advocate
For the Respondent :
THE COURT : It is submitted by the learned counsel appearing on behalf of the appellant that the appeal has already been decided on 14-7-2011. Consequently, it should be treated as disposed of.
Concerned department and the Computer section are directed to take note of the factum of disposal and make necessary entries in the Ledger as well as in the electronic records of this Court. (JOYMALYA BAGCHI, J.) ( ARUN MISHRA, C.J.) Rsg AR(CR) 2